Sri S.Mahesh Kumar vs Smt. S.Gayathri
2022 Latest Caselaw 1450 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                          AND
       THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

            FAMILY COURT APPEAL No.66 of 2019

JUDGMENT:     (Per Hon'ble Dr.Justice Shameem Akther)


      This Family Court Appeal, under Section 19 of the Family

Courts Act, 1984, is filed by the appellant/husband, challenging

the order dated 15.02.2019 passed in F.C.O.P.No.1258 of 2014

by the learned Judge, Additional Family Court, at Hyderabad, to

the extent of directing the appellant/husband to return gold

ornaments, silver articles and other items as mentioned in

Ex.B.2-list to the respondent/wife, within two months from the

date of its order.

2. Heard Sri P.Santosh Kumar Goud, learned counsel for the

appellant, Smt. S.Vani, learned counsel for the respondent and

perused the record.

3. This Court vide order dated 03.02.2022 referred the

matter to the Mediation and Arbitration Centre, High Court for

the State of Telangana, Hyderabad, for settlement and for

report. Pursuant to the same, Smt. R.V.Indira Kumari, Trained

Advocate, was appointed as Mediator and both the appellant and

the respondent attended the mediation proceedings before the

Mediator on 15.03.2022 and settled the matter amicably on

certain terms.

4. Today, both the appellant-S.Mahesh Kumar and the

respondent-Smt.S.Gayathi, are present before this Court. Two

cheques bearing Nos.000008 and 000009, dated 17.03.2022

drawn on Bank of India, Miyapur Branch, Telangana, for

Rs.3,00,000/- and Rs.3,25,000/-, in favour of respondent,

respectively, are handed over to the respondent by the

appellant in the presence of the Court today. The respondent

acknowledged the receipt of the subject cheques in terms of the

settlement made in between her and the appellant before the

Mediation and Arbitration Centre, High Court for the State of

Telangana, Hyderabad, vide Mediator's report dated 15.03.2022,

wherein the respondent has agreed to withdraw C.C.No.508 of

2015 pending on the file of XIII Additional Chief Metropolitan

Magistrate, Nampally, Hyderabad, on payment of amount of

Rs.6,25,000/-, which is paid today under the aforementioned

cheques. Further, the respondent has agreed that she will not

claim or proceed with the orders passed in D.V.C.No.130 of

2015 on the file of III Metropolitan Magistrate, Nampally,

Manoranjan Complex, Hyderabad.

5. Under these circumstances, since the subject matter of

this appeal is settled amicably and as indicated in the mediator's

report dated 15.03.2022, the amount agreed therein is paid, all

further proceedings in this appeal are closed.

6. Accordingly, this Family Court Appeal is disposed of.

Miscellaneous petitions, pending if any, in this appeal,

shall stand closed. No costs.

_____________________ Dr. SHAMEEM AKTHER, J

_____________________ JUVVADI SRIDEVI, J Date: 24.03.2022 scs